Krishan Dass @ Kishan Dass vs Himachal Pradesh Tourism Development Corporation, Shimla & Ors

Satyen Vaidya, J

Notice. Mr. Shivank Singh Panta, Advocate, appears and waives service of notice on behalf of the respondents.

Learned counsel for the petitioner submits that the case of the petitioners is squarely covered by the judgments passed by a coordinate Bench of this Court in CWP No. 4427 of 2023, titled as Tulsi Ram vs. The Himachal Pradesh Tourism Development Corporation Ltd. & Ors., along with connected matters, on 11th January, 2024. He further submits that petitioner shall be content in case the respondent-corporation is directed to consider the case of the petitioner in a time bound manner in the light of judgment ibid.

Prayer being innocuous is not opposed.

Accordingly, the instant petition is disposed of without making any comments on the merits of the case of the petitioner. It is directed that respondents shall consider the case of the petitioner in light of judgment passed a coordinate Bench of this Court in CWP No. 4427 of 2023, titled as Tulsi Ram vs. The Himachal Pradesh Tourism Development Corporation Ltd. & Ors., along with connected matters, on 11th January, 2024, within two months from today and will decide the same by passing a speaking order. In case petitioner is found similarly situated as petitioner(s) in CWP No. 4427 of 2023, titled as Tulsi Ram vs. The Himachal Pradesh Tourism Development Corporation Ltd. & Ors., along with connected matters, he shall also be granted the same benefits as granted to petitioner(s) in above referred case within two months thereafter. Pending applications, if any, also stand disposed of.